ARUN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner's licence to run a shop under Public Distribution System (P.D.S.) has been cancelled by an order dtd. 21/10/2016 passed by the Sub-Divisional Officer, Pupri-cum- Licensing Authority on the allegation of certain irregularities committed by the petitioner. His appeal against the said order came to be rejected by an order dtd. 22/6/2018 passed by the Collector, Sitamarhi, in Supply Appeal No.102 of 2016. A revision application preferred by the petitioner before the Divisional Commissioner, Tirhut Division, Muzaffarpur, giving rise to P.D.S. Revision Case No.240/2019, too has been dismissed by an order dtd. 10/1/2020. These are the orders which are under challenge in the present writ application.

(2.) It appears from the averments made in the writ application and the documents brought on record that the petitioner was given an opportunity to show cause against the proposed cancellation of the licence. He was given adequate opportunity to submit his explanation, which he availed. His explanation was, however, not found satisfactory and accordingly, the Sub-Divisional Officer passed the impugned order dtd. 21/10/2016 cancelling the petitioner's licence.

(3.) Upon perusal of the impugned order dtd. 21/10/2016, it can be easily discerned that the licensing authority passed the order cancelling licence after due consideration of the petitioner's show cause reply. The order dtd. 21/10/2016 is speaking and reasoned.